ASHIS KUMAR BOSE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Five writ petitions have been taken up for analogous hearing as they emanate out of the same impugned order dated March 4, 2020 passed by the State Administrative Tribunal.

(2.) The writ petitioners before us had filed five several original applications challenging the panel prepared for the post of Police Driver in Kolkata Police Department, Government of West Bengal. They had prayed for an order granting their appointment after reassessing their candidature.

(3.) Learned Senior Advocate appearing for the writ petitioners has submitted that, Kolkata Police Recruitment Board issued a notice dated March 20, 2006 whereby applications were invited from eligible candidates for the post of Police Driver in Kolkata Police. The petitioners had applied therein. He has referred to the advertisement issued by the Kolkata Police Recruitment Board. He has referred to technical qualification prescribed in the recruitment process. He has submitted that, an applicant in the recruitment process must possess a valid licence to drive heavy vehicles.